PREM LATA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State.

(2.) This petition has been filed with the following main prayer:-

(3.) It has been submitted by learned counsel for the petitioner that the petitioner had filed one Writ Petition No.20790 (M/B) of 2017: Prem Lata Vs. State of U.P. and others, challenging the F.I.R. This Court by an order dated 6/9/2017 disposed of the petition with a direction that the petitioner shall not be arrested till submission of police report. After the police report was submitted, the petitioner also filed one Criminal Misc. Case under Sec. 482 Cr.P.C. No.2649 of 2019: Prem Lata Devi Vs. State of U.P. and another, which was disposed of by this Court on 9/4/2019 with a direction to the petitioner to surrender before the court below within ten days and her bail application would be considered in the light of the judgment rendered by Hon'ble Supreme Court in the case of Smt.Amrawati and another Vs. State of U.P. 2005 Cr.L.J. 755.